Saddam Quareshi S/O Haji ... vs State Of Rajasthan
2021 Latest Caselaw 2370 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                7983/2021

Saddam Quareshi S/o Haji Kamrudden, Aged About 28 Years,
R/o Idagah Delhi Byepass Road Thana Galta Gate Jaipur District
Jaipur (At Present Confined In District Jail Tonk)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Lata Sharma, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

08/06/2021

1. Defect/s pointed out by the registry is/are waived.

2. Petitioner has filed this bail application under Section 439 of

Cr.P.C.

3. F.I.R. No.13/2021 was registered at Police Station Old Tonk,

District Tonk for offence under Sections 379, 34 & 120-B I.P.C.

4. It is contended by the counsel for the petitioner that the

matter pertains to theft of vehicle. Co-accused has been granted

bail by the trial Court. It is also contended that none of the

criminal antecedents pertains to the offence of theft.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-7983/2021]

petitioner, I deem it proper to allow the bail application.

8. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

9. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI (V.J.)),J

NIKHIL KR. YADAV /57

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